COURT ARCHIVE

Madhya Pradesh High Court judgments, 1977

163 judgments · page 3 of 9

High Courts27 Sept 1977Dismissed

State of Madhya Pradesh Vs Sitaram Gajraj Singh Rajput and Others

Madhya Pradesh High Court · (1981) ILR (MP) 862 : (1978) MPLJ 194

Penal Code, 1860 (IPC) — Section 109, 120B, 409, 467, 471Prevention of Corruption Act, 1988 — Section 5(1)(c), 5(1)(d)

High Courts22 Sept 1977Allowed

Mustafa Khan and Others Vs Mst. Hayat Bi and Others

Madhya Pradesh High Court · (1981) ILR (MP) 596 : (1978) JLJ 786 : (1978) MPLJ 382 : (1978) MPLJ 370

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts21 Sept 1977Allowed

Ravishankar Nihal Singh Vs Sharda Vishwakarma

Madhya Pradesh High Court · AIR 1978 MP 44 : (1978) JLJ 35 : (1978) JLJ 198

Hindu Marriage Act, 1955 — Section 13BSpecial Marriage Act, 1954 — Section 28

High Courts21 Sept 1977Allowed

Ravishanker Vs Smt. Sharda Vishwakarma

Madhya Pradesh High Court · AIR 1978 MP 44 : (1978) JLJ 35 : (1978) JLJ 198

Hindu Marriage Act, 1955 — Section 13B

High Courts08 Sept 1977Allowed

Rameshwar Dayal Maharaman Vs B.N. Tripathi and Others

Madhya Pradesh High Court · (1978) JLJ 179 : (1978) MPLJ 318 : (1978) MPLJ 314

Madhya Pradesh Panchayat Act, 1962 — Section 299

High Courts08 Sept 1977Allowed

Rameshwar Dayal Vs B.N. Tripathi and others

Madhya Pradesh High Court · (1981) ILR (MP) 292 : (1979) MPLJ 610

Madhya Pradesh Panchayat Act, 1962 — Section 299

High Courts07 Sept 1977

Sohanlal G. Sanghi Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1978) 114 ITR 272

Income Tax Act, 1922 — Section 13

High Courts07 Sept 1977

SOHANLAL G. SANGHI Vs COMMISSIONER OF Income Tax, M. P.

Madhya Pradesh High Court · (1978) 114 ITR 272

Income Tax Act, 1922 — Section 66(2)

High Courts05 Sept 1977Dismissed

Bhogiram Baldeo Jatav and Another Vs Government of Madhya Pradesh and Others

Madhya Pradesh High Court · (1978) JLJ 174 : (1978) MPLJ 70 : (1978) MPLJ 309

Constitution of India, 1950 — Article 226, 330, 330(2), 332, 332(3)

High Courts01 Sept 1977Allowed

S.R. Kesharwani Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1977) 09 MP CK 0001

Constitution of India, 1950 — Article 16, 226, 227

High Courts25 Aug 1977

Shantilal Soganmal and Another Vs Town Improvement Trust, Ratlam and Others

Madhya Pradesh High Court · AIR 1978 MP 8 : (1977) MPLJ 690

Court Fees Act, 1870 — Article 11, 8Madhya Pradesh Town Improvement Trust Act, 1960 — Section 147, 78

High Courts25 Aug 1977

Shantilal Vs Town Improvement Trust

Madhya Pradesh High Court · (1977) JLJ 827

Civil Procedure Code, 1908 (CPC) — Section 2(2)Court Fees Act, 1870 — Section 8

High Courts25 Aug 1977

Ramdayal Umraomal Partnership Firm, Raipur Vs Pannalal Jagannathji Partnership Firm, Mandsaur

Madhya Pradesh High Court · AIR 1978 MP 16 : (1977) MPLJ 752

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

High Courts25 Aug 1977

Ramdayal Umraomal Vs Pannalal Jagannathji (Firm)

Madhya Pradesh High Court · AIR 1978 MP 16 : (1977) MPLJ 752

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts17 Aug 1977Dismissed

Abhimanyu Rath Vs Virendra Pandey

Madhya Pradesh High Court · AIR 1978 MP 112 : (1979) ILR (MP) 455 : (1978) ILR (MP) 455 : (1978) 23 MPLJ 189 : (1978) MPLJ 189

Limitation Act, 1963 — Section 29, 29(2), 5Representation of the People Act, 1951 — Section 67A, 81, 86(1)

High Courts17 Aug 1977Dismissed

Anup Pyarelal Vs Baboolal Rambux and another

Madhya Pradesh High Court · (1980) ILR (MP) 269 : (1978) JLJ 38 : (1979) MPLJ 487

Civil Procedure Code, 1908 (CPC) — Section 24Madhya Pradesh Civil Courts Act, 1958 — Section 7(2)

High Courts17 Aug 1977Dismissed

Anup Vs Babulal and another

Madhya Pradesh High Court · (1979) JLJ 414

Civil Procedure Code, 1908 (CPC) — Section 24Madhya Pradesh Civil Courts Act, 1958 — Section 7(2)Madhya Pradesh Municipalities Act, 1961 — Section 20, 20(2), 23, 30

High Courts10 Aug 1977Allowed

Shankarlal Debiprasad Rathore Vs State of M.P. and Others

Madhya Pradesh High Court · (1979) ILR (MP) 74 : (1978) JLJ 51 : (1978) MPLJ 419 : (1978) MPLJ 415

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39, 45

High Courts10 Aug 1977Allowed

Town Improvement Trust, Gwalior Vs Sahajirao Angre and Another

Madhya Pradesh High Court · AIR 1978 MP 218 : (1978) 23 MPLJ 562 : (1978) MPLJ 562

Constitution of India, 1950 — Article 226, 227, 32Land Acquisition Act, 1894 — Section 3, 50Madhya Bharat Town Improvement Act, 1956 — Section 39

High Courts09 Aug 1977Allowed

Nagar Palika Parishad, Sabalgarh Vs Damodardayal Laxmichand and others

Madhya Pradesh High Court · (1977) JLJ 724